Section 8 in The Bengal Land-Revenue Settlement Regulation, 1825
8. Saving of certain Regulations.
- Nothing contained in Regulation 2, 1819 or in any other Regulation in force shall affect or be considered to affect, the provisions contained in Section 10, Regulation 19,1793, relative to grants illegally made subsequently to the dates specified in the said section; and in all cases in which it shall be established to the satisfaction of the Revenue authorities that any lands now held free of assessment were subject to the payment of the revenue at the dates aforesaid or subsequently thereto, and that they have not been thereafter exempted from the payment of revenue under the authority of the State Government nor adjudged to be exempted from payment of revenue under a regular decree of Court it shall and may be lawful for the said authorities forthwith to resume and asses the said lands; save and except in cases wherein the revenue of the same may belong to a zamindar, talukdar or other malguzar with whom a permanent settlement has been concluded; nor shall the provisions of Section 22, Regulation 2, 1819, apply to such cases.
